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JKL HC: Counter-Signing Authority's Denial Won't Lead to Termination Without Enquiry - (13 Mar 2023)

SERVICE

Jammu and Kashmir and Ladakh High Court has held that when issuing authority verifies the experience certificate, mere denial of counter signature on a certificate in absence of enquiry does not warrant termination of service.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   TERMINATION   COUNTER SIGNING   ENQUIRY  

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